SANKATHA PRASAD SINGH Vs. REGIONAL ADMINISTRATIVE COMMITTEE OF U P COOPERATIVE PRIMARY AGRICULTURE
LAWS(ALL)-2002-11-4
HIGH COURT OF ALLAHABAD
Decided on November 12,2002

SANKATHA PRASAD SINGH Appellant
VERSUS
REGIONAL ADMINISTRATIVE COMMITTEE OF U.P. CO-OPERATIVE PRIMARY AGRICULTURE Respondents

JUDGEMENT

M.Katju, J. - (1.) This writ petition has been filed against the dismissal order dated 26.6.1994, Annexure-11 to the writ petition and the appellate order dated 11.2.1999, Annexure-16 to the writ petition.
(2.) We have heard learned counsel for the parties.
(3.) The petitioner has alleged that he was appointed in the Co-operative department as cadre secretary in 1976 after screening. He has further alleged that his work and conduct has been good. He was posted in various places as mentioned in paragraphs 5, 6 and 7 to the writ petition. The present dispute relates to Hallia where the petitioner was posted at Sikta Sadhan Sahkarl Samiti Limited, block Hallia, district Mirzapur.;


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